RAJKUMAR KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, for grant of bail relating to FIR/Crime No.113/2023 dtd. 17/3/2023 registered at Police Station Tendukheda, District Damoh (M.P.), for the offence punishable under Ss. 294, 323, 324, 506 and 326 of IPC.

(2.) Learned counsel for the applicant submits that applicant is in custody since 3/4/2023 and the trial will take considerable time to conclude. He further submits that applicant is innocent and has falsely been implicated in the case. The applicant is the permanent resident of district and there is no possibility of his absconding or tampering with prosecution evidence. He is ready to furnish adequate surety and shall abide by all the conditions to be imposed by the Court. Upon these grounds, it is prayed that the applicant be released on bail.

(3.) On the other hand, learned counsel for the State has opposed the bail application and prayed for its rejection.